Gurwinderpal Singh And Others vs State Of Punjab
2024 Latest Caselaw 808 P&H

Punjab-Haryana High Court

Gurwinderpal Singh And Others vs State Of Punjab on 15 January, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                  2024:PHHC:004772

                               In The High Court for the States of Punjab and Haryana
                                             At Chandigarh

                                                               CRM-M-47377-2023 (O&M)
                                                               Date of Decision:- 15.01.2024

                 Gurwinderpal Singh and others                                   ... Petitioners

                                                       Versus

                 State of Punjab                                                ... Respondent


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-        None for the petitioners.

                                  Mr. Hakam Singh, AAG, Punjab,
                                  assisted by HC Harkamal Singh.

                                  *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned State counsel has informed

that the petitioners already stand acquitted vide judgment dated 11.10.2023.

In view of the aforestated position, the instant petition filed

under the provisions of Section 439 Cr.P.C. has been rendered infructuous

and is disposed of as such.

                 15.01.2024                                          (GURVINDER SINGH GILL)
                 mohan                                                       JUDGE

                                  Whether speaking /reasoned         Yes / No

                                  Whether Reportable                 Yes / No